(1)Every public trust shall as and when so required by the State Government or the Charity Commissioner, file following returns with the Deputy or Assistant Charity Commissioner in charge of the Public Trusts Registration Office where such trust is registered, namely:-(i)the statement showing gross income in the quarter from all sources and requirement of payment of contribution to the Public Trusts Administration Fund thereon;(ii)the statement showing gross income in the quarter from sources outside the State of Gujarat; .(Iii)the statement showing gross income in the quarter from sources outside India;(Iv)the statement showing particulars of change that occurred during the quarter in any of the entries of such public trust in the register of public trusts maintained under section 23 alongwith the particulars of report made therefore to and decision of the Deputy or Assistant Charity Commissioner in charge of the Public Trusts Registration Office on such report;(v)the statement showing particulars of any sale, mortgage, exchange, or gill or alienation in any manner of immovable property or any lease of immovable property for a period exceeding three years made by the trust alongwith the particulars of prior permissions for alienation granted by the Charity Commissioner therefor.(2)The Deputy or Assistant Charity Commissioner shall forward the consolidated statement of the reports made by public trusts registered at the Public Trusts Registration Office under sub-section (1) to the Charity Commissioner alongwith his recommendations.
